Section 298 in The Delhi Municipal Corporation Act, 1957
298. Vesting of public streets in [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
[(1) All street within Delhi which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in the Corporation:Provided that no public street which immediately before the commencement of this Act vested in the Union shall, unless the Central Government with the consent of the Corporation so directs, vest in the Corporation by virtue of this sub-section.] [[Substituted by Delhi Act 12 of 2011, section 16, for sub-section (1) (w.e.f. 13-1-2012). sub-section (1), before substitution, stood as under:"(1), All street within Delhi which are or at any time become public streets, and the pavements, stones and other materials thereof shall vest in the Corporation:Provided that no public street which immediately before the commencement of this Act ested in the Union shall, unless the Central Government with the consent of the Corporation so directs, vest in the corporation by virtue of this sub-section."]](2)All public streets vesting in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be under the control of the Commissioner and shall be maintained, controlled and regulated by him in accordance with the bye-laws made in this behalf.(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the Central [Government] [Inserted by Act 67 of 1993, section 97 (w.e.f. 1-10-1993).] may, by notification, direct that all or any of the functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the Commissioner, in respect of public streets under this Act shall be performed by such authority as may be specified therein]
